COURT ARCHIVE

Delhi High Court judgments, 2009

4,231 judgments · page 62 of 212

High Courts16 Sept 2009Dismissed

AGI Logistics INC and Another Vs Mr. Sher Jang Bhadhur and Another

Delhi High Court · (2009) 163 DLT 137

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 29 Rule 3, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A

High Courts16 Sept 2009

Sparsh Builders Pvt. Ltd. Vs Maharishi Ayurveda Products Pvt. Ltd.

Delhi High Court · (2009) 174 DLT 411 : (2010) 7 RCR(Civil) 1628

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 12 Rule 6, Order 12 Rule 6(1), Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 91, 92Income Tax Rules, 1962 — Rule 31

High Courts16 Sept 2009

Jay Yushin Ltd. Vs Sh. Sudhir goel

Delhi High Court · (2009) 09 DEL CK 0127

Arbitration Act, 1940 — Section 34

High Courts16 Sept 2009

Social Jurist, A Civil Rights Group Vs Govt. of N.C.T. of Delhi and Another

Delhi High Court · (2009) 163 DLT 489

High Courts16 Sept 2009

A.B.G. Infralogistics Ltd. Vs Indian Oil Corporation Ltd. and Another

Delhi High Court · (2009) 09 DEL CK 0012

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 14, 15(2), 16Contract Act, 1872 — Section 9

High Courts15 Sept 2009Dismissed

Hindustan Trading Company Vs Delhi Development Authority

Delhi High Court · (2009) 09 DEL CK 0430

Arbitration and Conciliation Act, 1996 — Section 19, 34

High Courts15 Sept 2009Dismissed

BWL Ltd. Vs National Hydro Electric Power Corp. Power Grid Corporation of India Ltd. (Formerly known as NHPC Ltd.) Vs BWL Ltd

Delhi High Court · (2009) 09 DEL CK 0429

Arbitration and Conciliation Act, 1996 — Section 2, 34, 34(3), 43(1)Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 14, 5

High Courts15 Sept 2009

Palvinder Singh and Another Vs State

Delhi High Court · (2009) 09 DEL CK 0428

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 498A

High Courts15 Sept 2009Dismissed

Smt. Veena Wanchoo and Another Vs Delhi Development Authority

Delhi High Court · (2009) 09 DEL CK 0419

High Courts15 Sept 2009

Panchshila Co-operative House Building Society Ltd. Vs Govt. of NCT of Delhi

Delhi High Court · (2009) 168 DLT 205 : (2010) 7 RCR(Civil) 1845

Delhi Co-operative Societies Act, 2003 — Section 61, 61(1)

High Courts15 Sept 2009Allowed

Deep Public School Vs Central Information Commission and Others

Delhi High Court · (2009) 163 DLT 134 : (2010) 8 RCR(Civil) 354

Right to Information Act, 2005 — Section 11, 19(4), 8(1)

High Courts15 Sept 2009

Union of India (UOI) Vs Shri Ravinder Kumar

Delhi High Court · (2009) 09 DEL CK 0372

High Courts15 Sept 2009Dismissed

Metal Udyog and Another Vs American Iron and Metal Company Inc.

Delhi High Court · (2009) 09 DEL CK 0349

High Courts15 Sept 2009

Polo Singh and Co. Vs Delhi Development Authority

Delhi High Court · (2009) 09 DEL CK 0325

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 8, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9, 148

High Courts15 Sept 2009Dismissed

Geeta Devi Vs Union of India (UOI) and Others

Delhi High Court · (2009) 09 DEL CK 0318

High Courts15 Sept 2009Dismissed

Dr. Gurdeep Singh Vs University of Delhi and Others

Delhi High Court · (2009) 09 DEL CK 0149

High Courts15 Sept 2009Dismissed

Ajit Mittal Vs Heat Exchange (P) Ltd.

Delhi High Court · (2009) 09 DEL CK 0148

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 74

High Courts15 Sept 2009

Heat Exchange (P) Ltd. Vs Ajit Mittal Corporation

Delhi High Court · (2009) 09 DEL CK 0083

High Courts15 Sept 2009Dismissed

J.P.N. Singh Vs National Building Construction Corporation Ltd.

Delhi High Court · (2009) 09 DEL CK 0082

Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, Order 9 Rule 9

High Courts15 Sept 2009Dismissed

Indian Oil Corporation Ltd. Vs Iranian Offshore Engineering and Construction Company

Delhi High Court · (2009) 09 DEL CK 0079

Arbitration and Conciliation Act, 1996 — Section 17, 37(2), 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5